JOHN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, directing the respondents to release the Lorry viz., TATA BENZ LORRY bearing Registration No.TD-A-6327 seized by the 2nd respondent herein, pertaining to the case in Cr.No.177 of 2019 on the file of the 2nd respondent herein and return the vehicle to the petitioner.

(2.) A Division Bench of this Court has, on 29.10.2018 issued a series of detailed directions to the concerned authorities targeted at containing illegal sand mining as well as measures to address and prevent such acts. The same are extracted hereunder:-

(3.) Directions No:(xiii) and (xvi) above provide for action to be taken before / by the Special Court, that is, as confined by the same Division Bench on 11.01.2019 in a batch of writ petitions (W.P.(MD)No.22023 of 2018 (batch)), yet to be constituted as on that date. Thus, till such time the Special Courts are constituted, release of the seized vehicles were being sought before this Court in terms of Article 226 of the Constitution of India.